Section 8 in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
8. Control and reservation of accommodation.
(a)(i)Control of accommodation in the Inspection Bungalows/Rest-sheds rests with the Divisional Officer in-charge of Bungalows except Puri, Bhubaneswar and Berhampur for which the Superintending Engineer concerned is the authority for reserving accommodation. Persons requiring accommodation are advised to obtain reservation in advance from the Divisional Officer or the Superintending Engineer concerned, as the case may be. Proof of reservation is indicated by production of the Divisional Officer/Superintending Engineer's orders, a copy of which is also pasted on the Bungalow Notice Board.(ii)Ordinarily one suite of rooms will be reserved for each visitor.(b)(i)Officers of the Department in-charge of Public Works have priority of reservation and occupation, at all time of Inspection Bungalows/ Rest-sheds and thereafter reservation of accommodation for Gazetted officers of other Departments of Government and for other entitled persons shall ordinarily be made in priority of receipt of request and if received at the same time, in seniority or rank.Exception - Minister and other High Officials will have priority in the matter of occupation and are entitled to occupy two suites.(ii)The Superintending Engineer/Divisional Officer authorised to reserve accommodation has the right to cancel the reservation without assigning any reason. He should, however send intimation to the officer concerned by telegram at the earliest opportunity.(iii)The duration of reservation starts from 7 a.m. of a date to 7 a.m. of the next day irrespective of the hour of occupation.
